Punjab-Haryana High Court
Sunil Dutt @ Sandy vs State Of Punjab And Others on 29 October, 2024
Bench: Sureshwar Thakur, Sudeepti Sharma
IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH (113) CWP-29497-2024 Date of Decision: 29.10.2024 SUNIL DUTT @ SANDY ...Petitioner Versus STATE OF PUNJAB AND OTHERS ...Respondents CORAM: HON'BLE MR. JUSTICE SURESHWAR THAKUR HON'BLE MRS. JUSTICE SUDEEPTI SHARMA Present:- | Mr. Sandeep Arora, Advocate for the petitioner. Mr. Maninder Singh, Sr. D.A.G. Punjab. 36 2 2s 24s 2k SURESHWAR THAKUR, J. (Oral)
1. Disposed of with liberty to the petitioner to avail all permissible remedies. On the filing of the election petition, the Election Tribunal concerned is directed to make a lawful decision on the same, most expeditiously, but after hearing all the affected parties.
(SURESHWAR THAKUR) JUDGE (SUDEEPTI SHARMA) JUDGE October 29, 2024 Mohit Bishnoi Whether speaking/reasoned Yes/No Whether reportable Yes/No MOHIT 2024.10.29 14:04 | attest to the accuracy and authenticity of this order/judgment